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Supreme Court Of India

Hon'ble Judge(s): Dalveer Bhandari, K. S. Radhakrishnan , JJ

(A) (Anticipatory bail) in Criminal P.C. (Para 17) (B) Criminal P.C. (2 of 1974) , S.438— Anticipatory bail - S.438 need not be invoked only in exceptional or rare cases - Discretion must be exercised on basis of available material and facts of particular case - Accused has joined investigation and he is fully co-operating with investigating agency and is not likely to abscond, in that event, custodial interrogation should, be avoided. AIR 2008 SC 218 Held Per incuriam.AIR 1980 SC 1632 (Constitution Bench), Rel. on. (Para 93 96 97) (C) Criminal P.C. (2 of 1974) , S.438, S.437— Anticipatory bail - Powers to grant u/S.438 - Not subject to limitations mentioned in S.437. (Para 98) (D) Criminal P.C. (2 of 1974) , S.438— General Clauses Act (10 of 1897) , S.26— Constitution of India , Art.21— Anticipatory bail - Cannot be granted for limited period - Accused released on anticipatory bail - Cannot be compelled to surrender before trial Court and again apply for regular bail - It is contrary to spirit of S.438 and also amo....